UNION OF INDIA Vs. IMECO LTD.

JUDGEMENT

(1.) This is an appeal from the judgment and order dtd. 18/10/2012 made by a learned single judge of this court in exercise of its writ jurisdiction. The writ application was allowed.

(2.) Two points of great importance are raised in this matter.

(3.) The first and foremost relates to the territorial jurisdiction of this court to entertain the application.